SUMA MOHAN Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) PETITIONER has availed of two loans from the respondent bank. The housing loan was in default. Therefore, SARFAESI proceedings were initiated. It was at that stage, he approached this Court and this Court passed an interim order dated 05.03.2012 staying further proceedings pursuant to Ext.P2 subject to the petitioner remitting Rs.1.5 lakhs. Although, belatedly this order has been complied with, in the meantime, on 18.06.2012, the mortgaged property was sold to Rs.22.5 lakhs and was purchased by additional fourth respondent. Thereupon, the additional fourth respondent deposited th of the sale consideration with the bank.

(2.) SUBSEQUENTLY , pursuant to the order dated 20.06.2012, petitioner remitted another sum of Rs.1 lakh in the housing loan account. Now what the petitioner request is that the bank may be directed to regularise the loan on his clearing the defaulted amounts, if any.